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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(3) in The Orissa Urban Police Act, 2003

(3)Every order under Sub-section (1) shall be subject to any judgement, decree, injunction or order made by a Court having jurisdiction, and shall be rescinded or altered on its being made to appear to the competent authority that such order is inconsistent with a judgement, decree, injunction or order of such Court.